NAJMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Criminal Procedure Code for grant of regular bail to petitioner-Najma, in case FIR No.121 dtd. 21/5/2018 registered for the offences punishable under Sec. 363, 366-A, 34 of the Indian Penal Code, 1860 (for short 'IPC'), at Police Station Meharban, District Ludhiana.

(2.) The allegations levelled against the petitioner and her husband are that they kidnapped the minor girl with intent to sell her. However, girl has already been recovered. Challan has been submitted.

(3.) It is specifically argued that the petitioner has two years old daughter who is living without mother and nobody is there to look-after her.